Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act] State of Jharkhand - Subsection Section 59(2)(g) in The Bihar Children Act, 1982 (g)the establishment, management and functions of after care organisations, the circumstances in which and the conditions subject to which, an institution may be recognised as an after care organisation;